EEDE JAYALAKSHMI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Habeas Corpus petition is filed by the petitioner under Article 226 of the Constitution of India for release of her husband Eede Naga Raju, S/o Subrahmanyam, resident of Uppalameta, Jagareddygudem (M), West Godavari District who was detained as per the Detention order in Roc.No.C1/e-1882535/2022 dtd. 26/3/2022 passed by 2nd respondent under Sec. 3(2) r/w 3(1) of the Andhra Pradesh Prevention of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 (1 of 1986) [for short, the Act 1 of 1986] and later confirmed by the 1st respondent as per the proceedings in G.O.Rt.No.913, dtd. 18/5/2022.

(2.) The detention order dtd. 26/3/2022 was passed by 2nd respondent on the ground that the detenue was involved in following four cases and thus he is a Bootlegger within the meaning of Sec. 2(b) of the Act 1 of 1986 and his activities are prejudicial to the maintenance of public health and public order.

(3.) The detention order is challenged in this writ petition on the grounds that the detenue was on bail in all the crimes which fact was not taken into consideration while detaining him and further, those cases can be effectively dealt with under the general law and his activities are not prejudicial to the maintenance of public health and public order. It is further contended that there was no proximity or nexus between the 4 cases to order detention.